Harishchandra Rana vs State Of U.P Thru. Addl. Chief Secy. Home ...
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Allahabad High Court

Harishchandra Rana vs State Of U.P Thru. Addl. Chief Secy. Home ... on 22 May, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38850
 
Court No. - 13
 
Case :- CRIMINAL APPEAL No. - 1270 of 2024
 
Appellant :- Harishchandra Rana
 
Respondent :- State Of U.P Thru. Addl. Chief Secy. Home Deptt. Lko. 3 Others
 
Counsel for Appellant :- Girish Chandra Verma
 
Counsel for Respondent :- G.A.,Manish Jauh,Manish Jauhari,Mohak Dubey
 

 
Hon'ble Saurabh Lavania,J.
 

Case called out.

No one appeared on behalf of the appellant to press the present appeal.

Learned Standing Counsel on behalf of the State-respondent and Shri Manish Jauhari, learned counsel for the respondent no. 2 are present.

Taking note of the earlier order(s) passed by this Court as also that no one appeared today on behalf of the appellant, the present petition, challenging the impugned judgment and order dated 24.01.2024 passed by Special Judge, SC/ST Act, Lakhimpur Kheri in Protest Petition No. 51 of 2023, Computer Registration No. 387/2023, CNRUPLP 01006722-2023 (Harishchandra Rana Vs. Umesh Kumar & Others) whereby the trial Court rejected the protest petition, is dismissed for want of prosecution.

Order Date :- 22.5.2024

Mohit Singh/-